Supreme Court - Daily Orders
Shishu Paul Verma vs Union Of India on 7 August, 2018
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOs. 2305-2306/2018
IN
SPECIAL LEAVE PETITION (C) NOs.1701-1702/2018
SHISHU PAUL VERMA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
August 7, 2018.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.08.08 17:04:17 IST Reason: ITEM NO.1004 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 2305-2306/2018 in SLP(C) No. 1701-1702/2018 SHISHU PAUL VERMA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) Date : 07-08-2018 These petitions were circulated today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA By Circulation UPON perusing papers the Court made the following O R D E R The review petitions are dismissed in terms of the signed order.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER [Signed order is placed on the file]